CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,823 of 3,204

High Courts12 Jun 1967Dismissed

Commissioners for the Port of Calcutta Vs Baleswar Singh

Calcutta High Court · 71 CWN 786 : (1968) 1 ILR (Cal) 22

Calcutta Port Act, 1890 — Section 3(2), 30, 30(1), 31, 31(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 16, 17, 18Constitution of India, 1950 — Article 136(1), 226, 311, 311(2)
Read judgment
High Courts02 Jun 1967Allowed

Coal Products Ltd. Vs Prafulla Chandra Mitra

Calcutta High Court · (1968) 1 ILR (Cal) 1

Defence of India Rules, 1939 — Rule 81(2), 89(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2)Essential Supplies (Temporary Powers) Ordinance, 1946 — Section 5
Read judgment
High Courts02 Jun 1967Dismissed

Amita Biswas Vs Alwin Atindra Biswas

Calcutta High Court · (1968) 1 ILR (Cal) 390

Calcutta High Court (Appellate Side) Rules — Rule 11, 16Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13Constitution of India, 1950 — Article 14
Read judgment
High Courts31 May 1967

K.N. Singh Vs State of West Bengal

Calcutta High Court · (1969) 2 ILR (Cal) 498

Criminal Procedure Code, 1898 (CrPC) — Section 200, 204, 253, 259, 367Penal Code, 1860 (IPC) — Section 295, 297, 352, 355, 406
Read judgment
High Courts24 May 1967

Peary Debi Vs Dakhineswar Samanta

Calcutta High Court · (1967) 2 ILR (Cal) 75

Calcutta Thika Tenancy Act, 1949 — Section 5, 6Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 171, 172, 176
Read judgment